Biju Hanok vs V.Y.George
2021 Latest Caselaw 11486 Ker

IA/1/2021 IN RSA 134/2021                            1/4



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                        THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                            Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                      IA.1/2021 IN RSA.134/2021 (G)

            For information purpose only
AS No.78/2019 of the SUB COURT, CHENGANNUR
OS No.219/2013 of the MUNSIFF COURT,CHENGANNUR
PETITIONER/APPELLANT:
       BIJU HANOK,,AGED 42 YEARS
       S/O HANOK,MALIKAYIL VEETTIL, PANDANADU WEST MURI,PANDANADU
       VILLAGE, CHENGANNUR TALUK,PATHANAMTHITTA-689506.
RESPONDENTS/RESPONDENTS:
1.    V.Y.GEORGE,AGED 71,
       S/O MAMMEN YOHANNAN,MALIKAYIL VEETTIL, PANDANADU
       VILLAGE,PANDANADU.P.O, CHENGANNUR
       TALUK,PATHANAMTHITTA-689506.

2.    THAMPAN,AGED 41 ,
       S/O THANKAMMA,KAITHAKATTU VEEDU, PANDANADU WEST
       MURI,PANDANADU VILLAGE,PANDANAD.P.O, CHENGANNUR,
       PATHANAMTHITTA-689506.

3.    ANIYAN,AGED 40,
       S/O CHELLAPPAN,MADANAPPALLIL VEETTIL, PANDANADU WEST
       MURI,PANDANADU VILLAGE,PANDANADU.P.O, CHENGANNUR,
       PATHANAMTHITTA-689506.

4.    T.C.SANAL,AGED 37,
       S/O KRISHNANKUTTY,THAZHATHARAYIL VEETTIL,PARUMALA
       VILLAGE,PARUMALA.P.O, THIRUVALLA,PATHANAMTHITTA-689626.

5.    MADHU,AGED 42
       S/O.RAGHAVAN,VADAKKEMADUKOTTIL VEETTIL,PARUMALA
       MURI,KADAPRA VILLAGE, KADAPRA.P.O, THIRUVALLA,
       PATHANAMTHITTA-689621.

6.    SUNIL,AGED 42
       S/O BALAKRISHNAN KARANAVAR, THOPPIL VEETTIL,KADAMBOOR MURI,
       ENNAKKADU VILLAGE,CHENGANNUR, PATHANAMTHITTA -689624.
 IA/1/2021 IN RSA 134/2021                      2/4




7.    AMMINI HANOK,AGED 72
       W/O HANOK,MALIKAYIL PUTHEN VEETTIL, PANDANADU WEST
       MURI,PANDANADU VILLAGE,PANDANAD.P.O, CHENGANNUR,
       PATHANAMTHITTA-689506.

         Application praying that in the circumstances stated in the affidavit filed therewith the

            For information
High Court be pleased to                  purpose
                   stay all further proceedings pursuant to theonly
                                                                Judgment and Decree in
AS.No.78/2019 dated 27.10.2020 on the file of the Sub Court, Chengannur, pending final
disposal of the Regular Second Appeal.


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and upon hearing the arguments of M/S K.RAJESH KANNAN,
A.S.SHAMMY RAJ, Advocates for the petitioner, the court passed the following:
                    N.ANIL KUMAR, J.
    ---------------------------------------------------
      R.S.A.No.134 of 2021 & I.A.No.1 of 2021
    ----------------------------------------------------
        Dated this the 08th day of April, 2021
     For information purpose only
                 ORDER

Heard the learned counsel for the appellant.

2. This R.S.A. is admitted on the following

substantial questions of law:-

(i) Whether the plaintiff can sought for an equitable relief of mandatory injunction for restoring lateral support, after a delay of 4 years?

(ii) Whether the first appellate court granted a decree for mandatory injunction without considering the question of acquiescence on the part of the defendants?

(iii) Whether the first appellate court is justified in directing the defendants to construct a protective wall on the entire northern side of item No.1 R.S.A.No.134 of 2021 & I.A.No.1 of 2021

..2..

property even though the lateral

For support information has been lostpurpose only on itemonly No.2 property?

Issue notice. Post after summer vacation.

I.A.No.1 of 2021

Heard the learned counsel for the appellant.

Operation of judgment and decree in A.S.No.78/2019

dated 27.10.2020 on the file of the Sub Court,

Chengannur stand stayed for a period of three months.

Sd/-

N.ANIL KUMAR, JUDGE

skj

/true copy/ Sd/- ASSISTANT REGISTRAR